Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 72 in The Indian Electricity Rules, 1956

72. Additional provisions for supply to high voltage electrode boilers .-(1) Where a system having a point connected with earth is used for supply of energy at high or extra-high voltage to an electrode boiler which is also connected with earth, the following conditions shall apply:-

(a)The metal work of the electrode boiler shall be efficiently connected to the metal sheathing and metallic armouring (if any) of the high voltage electric supply line whereby energy is supplied to the electrode boiler.(b)The supply of energy at high or extra-high voltage to the electrode boiler shall be controlled by a suitable circuit-breaker so set as to operate in the event of the phase currents becoming unbalanced to the extent of 10 per cent of the rated current consumption of the electrode boiler under normal conditions of operation:Provided that if in any case a higher setting is essential to ensure stability of operation of the electrode boiler, the setting may be increased so as not to exceed 15 per cent of the rated current consumption of the electrode boiler under normal conditions of operation.(c)An inverse time element device may be used in conjunction with the aforesaid circuit-breaker to prevent the operation thereof unnecessarily on the occurrence of unbalanced phase currents of momentary or short duration.(d)The supplier shall serve a notice in writing on the telegraph authority at least seven days prior to the date on which such supply of energy is to be afforded specifying the location of every point (including the earth connection of the electrode boiler) at which the system is connected with earth.
(2)The owner or user of any high or extra-high voltage electrode boiler shall not bring the same into use without giving the Inspector not less than 14 days' notice in writing of his intention so to do.